BIJAL YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) THESE appeals are directed against the judgment dated 19.1.2002 passed by Shri B.K. Shahi, 3rd Additional Sessions Judge, Begusarai in Sessions Trial No. 36 of 1994 under which he has convicted appellant Sikandar Yadav under section 302 of the Indian Penal Code and other appellants under section 302 / 34 of the Indian Penal Code and has sentenced appellant Sikandar Yadav to undergo imprisonment for life and also to pay a fine of Rs. 10,000/ - and in default to undergo rigorous imprisonment for one year and has sentenced the remaining appellants to undergo imprisonment for life and to pay a fine of Rs. 5000/ - each and in default to undergo rigorous imprisonment for six months. As all the above appeals arise out of the same judgment, they have been heard together and are being disposed of by this common judgment.

(2.) IT may also be mentioned here that one Ram Ratan Yadav and one Dularu Yadav were also accused in this case who died before the trial began in the lower court.

(3.) ON the same date at 6.30 P.M. the Fardbeyan of the informant was recorded by S.I. M.K. Sinha at the P.O. field. On the basis of the Fardbeyan, formal F.I.R. was drawn up. The police investigated the case and after completing investigation submitted chargesheet against the appellants and other co -accused.